REGENT COMPUTRONICS PVT. LTD.

J B Singh Appellant

V/S

STATE Respondents

Referred Judgements :-

R. BARADHA RAO VS. STATE OF KARNATAKA AND OTHERS [REFERRED TO]
STATE OF M.P. VS. S.S.KOURAV [REFERRED TO]
BANK OF INDIA VS. JAGJITSINGHMEHTA [REFERRED TO]
RAJENDRAROY VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. S L ABBAS [REFERRED TO]
N K SINGH VS. UNION OF INDIA [REFERRED TO]
STATE OF ORISSA VS. KALICHARAN MOHAPATRA [REFERRED TO]
MD SARAFATULLA SARKAR VS. SURJA KUMAR MONDAL [REFERRED TO]
UTTAM SINGH VS. S KRIPAL SINGH [REFERRED TO]

JUDGEMENT

(1.) PETITIONER is working with Integrated Watershed Development Project. His parent department is the Forest department. He has been recalled by the Forest Department and respondent No. 5 has been deputed to perform the duties which the petitioner was performing with the Integrated Watershed Development Project (IWDP). This order is being challenged on the following grounds:

(2.) M .K. Bhardwaj, learned counsel for the respondent No. 5 submits that he has since joined on 3rd of July, 2000.

(3.) THE question as to whether a transfer made in breach of some conditions which have been imposed by the World Bank is permissible or not be examined at the first stage.

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J B SINGH Vs. STATE

Referred Judgements :-

JUDGEMENT

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